KUNDAN SINGH Vs. STATE OF U.P. AND ORS.

JUDGEMENT

(1.) C.M.Application No.8502 of 2019 has been moved by three applicants, namely, Adarsh Pal Singh Sandhu, Ranbir Singh Sandhu and Navjit Singh Sandhu seeking their impleadment as opposite parties.

(2.) The subject matter of this petition is an order passed under Section 189/194 of U.P.Z.A and L.R.Act whereby the land in question has been ordered to be vested in the Land Management Committee/State on the ground that the original recorded holder died intestate. The applicants are claiming to be the successors/legal representatives of the deceased tenure holder Shamsher Singh.

(3.) In the aforesaid view of the matter, the applicants are permitted to intervene in the matter in terms of the provisions contained in Chapter XXII Rule 5-A of Allahabad High Court Rules, 1952.